Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 22] [Entire Act] State of Chattisgarh - Subsection Section 22(5) in The Chhattisgarh Motor Vehicles Rules, 1994 (5)The Appellate Authority or Licensing Authority may allow any person interested in an appeal to inspect the record connected with such appeal on payment of fee as specified in Rule 24.
